MAHESH CHANDER SHARMA Vs. CHAMELI DEVI & ORS

JUDGEMENT

(1.) Caveat No.889/2018

(2.) Exemption allowed subject to just exceptions. C.M.s stand disposed of.

(3.) This Regular First Appeal under Section 96 of the Code of Civil Procedure, 1908 (CPC) is filed by the defendant no.1 in the suit impugning the Judgment of the Trial Court dated 17.04.2018 by which trial court has decreed the suit for partition filed by the respondent no.1/plaintiff/mother with respect to two properties; first being house no. 1942, Street No. 41, Hari Singh, Nai Wala Street, Karol Bagh, New Delhi-110005 and second being plot no. 338, Deepali, Pitampura, Delhi-110034 admeasuring 238.34 sq yds. By the impugned judgment and decree, the appellant/defendant no.1 has been granted 1/7th share of the two suit properties. The appellant/defendant no.1 is challenging the impugned judgment and decree because the case of the appellant/defendant no.1 is that so far as the Pitampura property is concerned, he is the sole and exclusive owner of the said property on the ground that the stood same vested with the appellant/defendant no.1 because of a Family Settlement arrived at on 24.04.1988.